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Judgment
Heard. The petitioner has filed this contempt petition alleging non-compliance of the order dated 21st Day of December, 2012 passed by this Court in Writ Petition No. 1384/2012 (PIL).
This Court disposed of the aforesaid writ petition with the following directions:-
(9) On overall consideration and as stated above, we find that this PIL is nothing but filed to espouse the cause of respondent No. 4 in the garb of public interest and as such no relief can be granted to the petitioner, as stated. We find no ground to entertain the petition. The same is liable to be dismissed and accordingly dismissed. However, dismissal of this petition will not preclude the State Govt. to direct all the departments under its control from monitoring and to keep on monitoring such employees, who are of criminal bent for taking action against them in accordance with law. Even otherwise, the Rules framed by the State Govt. for appointment specifically disqualify such an employee for appointment to a service or post, who is held guilty of an offence by the criminal court. The State is further directed to see that after the expiry of the period of the deputation, such employees are sent back to their respective posts by their lending and borrowing departments in strict compliance of the prevailing rules with further observance that the term of deputation could not otherwise exceed.
(10) In view of what we have discussed above, this PIL is dismissed.
Let a copy of this order be sent to the Chief Secretary of the State of Madhya Pradesh. We hope and trust that the State shall issue appropriate instructions to all the departments for examining the cases of such employees and taking necessary action after compliance of directions in Stricto Sensu.
As per reply filed by the respondent No. 6 M.P. State Agricultural Marketing Board in pursuance to the directions issued by this Court, the General Administration Department, MP, Bhopal has issued a circular dated 14th August, 2013, copy of which has been filed as Annexure R/1 and by the aforesaid circular following directions have been issued to the Offices of Government Department:-
It is further submitted that Mr. Ravindra Singh Sharma has been repatriated to his parent department. Copy of the order of repatriation dated 14-06-2013 has been filed as Annexure R/4.
In view of the aforesaid facts of the case, in our opinion, the directions issued by this Court have been complied with. Hence, there is no merit in this contempt petition. It is hereby dismissed. No order as to costs.